GANPAT @ GANTU Vs. STATE OF M P

JUDGEMENT

(1.) SHRI Rajesh Pathak, Advocate for the applicants.

(2.) SHRI Pramod Pachori, Public Prosecutor for the respondent/State.

(3.) APPLICANTS apprehend arrest in connection with offences punishable u/Ss. 353, 332, 188, 395, 397, 307 & 294 of IPC & Section 3 (1)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, registered as Crime No. 34/2012, at Police Station Piprai AJAK, District Ashok Nagar.